KERALA STATE FINANCIAL ENTERPRISES LIMITED Vs. MATHAI A.

JUDGEMENT

(1.) These intra court appeals are disposed of on the basis of this common judgment, as more or less identical and similar issues arise in these cases.

(2.) Heard the learned Senior Counsel, instructed by the learned Standing Counsel for the appellants and the learned Advocates appearing for the respective respondent-writ petitioners.

(3.) The writ petitioners are retired employees of the appellant Company, viz., M/s.Kerala State Financial Enterprises Ltd. (KSFE Ltd.), which is fully owned by the Government of Kerala and they are essentially aggrieved by the non-disbursal of non-statutory service benefits, like Earned Leave surrender, arrears of Dearness Allowance, salary revision arrears, festival incentives, flood relief amount, etc. The main ground of denial of these benefits, put forth by the appellant Company, is the pendency of liabilities, due to the alleged grant of sticky loans/chits by the writ petitioners, which is allegedly in violation of the appellant Company's circulars and norms.